COURT ARCHIVE

Karnataka High Court judgments, 2005

843 judgments · page 2 of 43

High Courts16 Dec 2005

Husen Peera Vs The Karnataka Power Transmission Corporation and Others

Karnataka High Court · (2006) ILR (Kar) 1032 : (2006) 1 KCCR 34 SN

Karnataka Electricity Board Employees Recruitment (Appointment on Compassionate Grounds) Regulations, 1997 — Regulation 2BKarnataka Electriity Board Employees Service (Conduct) Regulations, 1988 — Regulation 28

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High Courts16 Dec 2005

M.V. Subramaniyam Vs Hotel Sanman

Karnataka High Court · (2006) ILR (Kar) 707 : (2006) 3 KarLJ 684 : (2006) 1 KCCR 580

High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 3B

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High Courts16 Dec 2005

National Insurance Co. Ltd. Vs Sayyadama and Another

Karnataka High Court · (2007) 2 ACC 692

Karnataka Motor Vehicles Rules, 1989 — Rule 28

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High Courts15 Dec 2005

Jayadeva Trading Company Vs The Assistant Commissioner of Commercial Taxes

Karnataka High Court · (2006) ILR (Kar) 1100 : (2006) 3 KCCR 1376 : (2007) 6 VST 633

Central Sales Tax Act, 1956 — Section 13 (2), 6 A (3), 9 (2), 9 (2-A), 9 (2-B)

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High Courts15 Dec 2005Dismissed

The Assistant Commissioner and Special Land Acquisition Officer Vs Hanumanthappa Durgappa Jagannavar, since (deceased) by L.Rs. and Another

Karnataka High Court · (2006) 2 KCCR 1208

Land Acquisition Act, 1894 — Section 18 (1), 4 (1)

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High Courts15 Dec 2005Dismissed

Shri Krishna Trading Company Vs The Agricultural Produce Market Committee

Karnataka High Court · (2006) ILR (Kar) 2931 : (2006) 1 KarLJ 433

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65, 65 (2), 65 (2-A)

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High Courts15 Dec 2005Allowed

T.K. Sriramappa Vs The State of Karnataka

Karnataka High Court · (2006) CriLJ 1851 : (2006) ILR (Kar) 685 : (2006) 2 KCCR 804 : (2006) 3 RCR(Criminal) 91

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 468

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High Courts15 Dec 2005Dismissed

Sri K. Basappa Vs The District Magistrate and Another

Karnataka High Court · (2006) ILR (Kar) 470 : (2006) 1 KarLJ 552 : (2006) 1 KCCR 110

Karnataka Cinemas (Regulation) Act, 1964 — Section 3, 4, 5Karnataka Cinemas (Regulation) Rules, 1971 — Rule 105, 106, 107, 108, 110

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High Courts15 Dec 2005

Ramegowda Vs The State of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 632 : (2006) 1 KarLJ 518 : (2006) 1 KCCR 166

Constitution of India, 1950 — Article 14, 16, 226Karnataka Municipal Corporation Rules, 1977 — Rule 20 (b)

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High Courts15 Dec 2005

Smt. Swathi S. Patil Vs Union of India (UOI) and Others

Karnataka High Court · (2006) 199 ELT 218 : (2006) ILR (Kar) 674 : (2006) 1 KarLJ 441 : (2008) 9 STR 434

Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 14

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High Courts15 Dec 2005Allowed

URC Construction Limited Vs The Deputy Commissioner of Commercial Taxes (Asst.) and Another

Karnataka High Court · (2006) ILR (Kar) 713 : (2008) 11 VST 896

Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 286, 366 (29A) (b)Karnataka Sales Tax Act, 1957 — Section 20, 5 (1), 5 (3), 5 (4), 5 B

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High Courts14 Dec 2005

John C. Thomas Vs P.M. Chandy

Karnataka High Court · (2006) 2 KCCR 814

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts13 Dec 2005Allowed

Bangalore Metropolitan Transport Corporation Vs Ramu C.

Karnataka High Court · (2007) ACJ 954 : (2006) 6 KarLJ 494 : (2006) 2 KCCR 1015

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High Courts13 Dec 2005Allowed

Sri Velu Vs Sri Nagappa

Karnataka High Court · (2006) ILR (Kar) 950 : (2006) 2 KCCR 800

Karnataka Stamp Act, 1957 — Section 34Transfer of Property Act, 1882 — Section 53 A

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High Courts12 Dec 2005

Venkataraghavan Vs State and Another

Karnataka High Court · (2006) CriLJ 1571 : (2006) ILR (Kar) 3157 : (2006) 1 KarLJ 508 : (2006) 2 KCCR 1225 : (2006) 2 RCR(Criminal) 958

Criminal Procedure Code, 1973 (CrPC) — Section 451

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High Courts12 Dec 2005Dismissed

Sarmus Sab Vs Ismain Sab (Deceased by L.Rs.) and Others

Karnataka High Court · AIR 2006 Kar 107 : (2006) 2 RCR(Civil) 412 : (2006) 1 RCR(Rent) 376

Transfer of Property Act, 1882 — Section 58 (c), 60, 91

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High Courts12 Dec 2005Dismissed

H.C. Nagappa (deceased) by L.Rs. Vs Thairunnisa (deceased) by L.Rs.

Karnataka High Court · AIR 2006 Kar 112 : (2006) 4 CivCC 205 : (2006) 2 RCR(Civil) 12204 : (2006) 2 RCR(Civil) 244 : (2006) 1 RCR(Rent) 297

Transfer of Property Act, 1882 — Section 53

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High Courts09 Dec 2005Allowed

N. Bhoomanand Manay Vs State of Karnataka and Others

Karnataka High Court · (2006) ILR (Kar) 1513 : (2006) 1 KarLJ 407 : (2006) 2 KCCR 965

Karnataka State Board for the Prevention and Control of Water Pollution (Procedure for Transaction of Business) and the Water (Prevention and Control of Pollution) Rules, 1976 — Rule 13 (2)Water (Prevention and Control of Pollution) Act, 1974 — Section 4, 5 (1), 5 (3), 5 (4)

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High Courts09 Dec 2005Allowed

Shimoga Piston Rings Private Limited Vs The State of Karnataka and Another

Karnataka High Court · (2006) ILR (Kar) 969 : (2006) 1 KCCR 30 SN : (2006) 144 STC 490

Value Added Tax Act, 2005 — Section 42 (3) (a)

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High Courts09 Dec 2005Dismissed

The Management of Life Insurance Corporation of India Vs M. Chandrashekhar

Karnataka High Court · (2006) 1 KCCR 253

Industrial Disputes Act, 1947 — Section 10

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